FOYZAR RAHMAN Vs. GOVERNMENT OF MEGHALAYA; DEPUTY COMMISSIONER & DISTRICT PROGRAMME COORDINATOR; PROJECT DIRECTOR & ADDITIONAL PROGRAMME COORDINATOR; BLOCK DEVELOPMENT OFFICER (B D O) & PROGRAMME OFFICER; WAHIDUR RAHMAN PRODHANI, SECRETARY VILLAGE EMPLOYMENT COUNCIL (VEC)

JUDGEMENT

(1.) The petitioner, Mr. Foyzar Rahman has filed the present petition praying, inter-alia, the following relief:

(2.) Briefly stating, the case of the petitioner is that in exercise of the powers conferred by sub section (1) of Section-4 of National Rural Employment Guarantee Act, 2005 (NREGA), Meghalaya Rural Employment Guarantee Scheme (MREGS) 2006 was notified. The petitioner was issued job card under MREGS scheme of the village for execution of the project construction of road by respondent No. 4. Thereafter, respondent No. 5 submitted muster roll of 44 days work of the job card holder to the respondent No. 4 for payment of wages. Respondent No. 4 as per the muster roll submitted by respondent No. 5 has credited the amount for 14 days wages in the account of Village Employment Council (VEC) of respondent No. 5 at the minimum rate of wage of Rs. 145/- per day which was withdrawn by respondent No. 5. However, respondent No. 5 had paid the wages less than the minimum wages at the rate of Rs. 145/- per day for 14 days work.

(3.) It is also stated by the petitioner that in the first week of May, 2015, respondent No. 5 withdrew the amount for another 14 days wages for payment to be made to all the job card holders at the rate of Rs. 145/- per day. However, respondent No. 5 was paying less amount of Rs. 1,000/- to some of the job card holders instead of Rs. 2030/- for their legitimate dues for 14 days of completed work.